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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(ii) in Guwahati Metropolitan Development Authority Act, 1985

(ii)for the carrying out by the central or the state Government or any local authority of any works required for the maintenance or improvement of a highway, road or public street, being works carried out on land within the boundaries of such highway, road or public street;